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State of Haryana - Section
Section 12A in Haryana Panchayati Raj Election Rules, 1994
12A. [ [Omitted by Notification No. S.O. 73/H.A. 11/1994/S.209/2019, dated 20.9.2019 (w.e.f. 24.8.1994).]
***]| 12A. [ Correction of errors in voters list. [Inserted by S.O. 117/H.A. 11/1994/S. 209/2014, dated 21st November, 2014.]- If the District Election Officer (Panchayat), on an application made to him or on his own motion, is satisfied after such enquiry as he thinks fit, that any entry in the voters list of a ward;-(a) is erroneous or defective in any particular ;(b) should be transposed to another place in the voters list on the ground that the person concerned has changed his place of ordinary residence within the ward; or(c) should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward Or is otherwise not entitled to be registered in that voters list;(d) he shall, subject to such general or specific directions, if any, as may be given by the State Election Commissioner. Haryana in this behalf, amend, transpose or delete the entry :Provided that before taking any action on any ground under clauses (a), (b) or (c), the District Election Officer (Panchayat) shall give the person concerned reasonable opportunity of being heard. |